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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(4) in Karnataka Municipalities Act, 1964

(4)Any police officer may take such steps and use such force, as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1), and may seize any apparatus used for such contravention.